LAWS(MAD)-1987-3-18

AYYADURAI Vs. STATE

Decided On March 06, 1987
AYYADURAI Appellant
V/S
STATE BY SUB INSPECTOR POLICE Respondents

JUDGEMENT

(1.) CRL. M.P. No.12058 of 1986 is a petition filed by the petitioners to quash the proceedings in, Crime No.145 of 1986 on the file of Eraniel Police Station, Kanyakumari District. CRL. M.P. No. 12063 of 1986 is filed by the petitioners to quash the proceedings in Crime No. 293 of 1986 on the file of Eraniel Police Station, Kanyakumari District.

(2.) THE complaint in Crime No. 145 of 1986 was given by one Dr. Charles, Director of the International Cancer Centre, Neyyoor in Kanyakumari District. THE allegation in the complaint is that on 9th June, 1986 at about 10 a.m., the petitioners and thrity others entered the Cancer Centre, abused the persons in the Centre in vulgar language and obstructed the day to day work of the hospital.

(3.) THE petitioners in Criminal M.P. No.12058 of 1986 are six in number while in Crl. M.P.12063 of 1986 they are four. One Ayyadurai, Sathiyadoss and Dr. Vijay an figure as petitioners in both the petitions. In addition to these three persons, Johnson, Arumai, and Gnanasigamony are three others petitioners in Crl. M.P. No. 12058 of 1986 while Kuttykan is one of the petitioners in Crl.M.P. 12063 of 1986 along with Dr. Vijayan, Ayyadurai and Sathiyadoss.